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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(d) in The Petroleum and Natural Gas Regulatory Board (Code of Practice for Quality of Service for City or Local Natural Gas Distribution Networks) Regulations, 2010

(d)in case of request to shift the domestic connection to new premises within the same geographical area of the CGD network, the entity shall-
(i)verify the lawful ownership of the new premises by the consumer making the request;
(ii)examine the technical feasibility of providing connection in the new premises;
(iii)provide the connection within 30 days in the new premises and charge the consumer an amount not exceeding the actual cost of such shifting;
(iv)inform the consumer in writing in case providing connection in the new premises is not found feasible on any technical or safety consideration with 15 days of such request;